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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in The Assam Co-operative Societies Act, 1949

(1)A society which has as its objects the promotion of the economic interests or general welfare of its members or of the public in accordance with the co-operative principles, or a society established with the object of facilitating the operations of any society may be registered under this Act with limited liability.